VIKRAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition under Section 438 Cr.P.C. seeking anticipatory bail in FIR No. 197 dated 21.6.2021, under Sections 323 and 506 read with Section 34 IPC (Section 325 IPC added later on), registered at Police Station Badli, District Jhajjar.

(3.) The FIR was at the behest of Santra. As per allegations, on 29.6.2021, a confrontation took place between her son-Lokesh and his uncle-Sandeep, Vikram and Vikash. The cause for the incident was the partition of land. As per the allegations, Vikram gave a brick blows on the left hip of complainant and thereafter gave a threat to kill her.